BHARAT PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Appellant has been convicted under Section 304B, 498A and 201 I.P.C. and Section 4 of the Dowry Prohibition Act and sentenced to rigorous imprisonment for 10 years and 2 years under Section 304B and 498-A I.P.C. but no separate sentence has been passed under Section 201 I.P.C. and 4 Dowry Prohibition Act by the judgment dated 24.4.1995 by the learned 2nd Additional Sessions Judge, Sitamarhi in Sessions Trial No. 161 of 1994/22 of 1994.

(2.) The case of the informant P.W. 1 is that his daughter had been married to the Appellant No. 1 on 21.10.1991 and was reportedly murdered by her in-laws on 10.11.1993.

(3.) The defence of the Appellants was that in fact the deceased had died on account of heart ailment and she had been cremated and her last rite had been committed at Gaya, where after the present case was instituted.